- (1.) THOUGH the matter has been placed for consideration of the application (IA No.15101/2011) as moved by the plaintiff- respondent seeking modification of the interim order dated 14.01.2009 but, in this matter where the parties are closely related as aunt and nephew (Bhua Bhatija), the learned counsel for the parties expressed existence of elements of settlement and then, the communications were exchanged for such amicable settlement.
(2.) TODAY , both the parties i.e., the defendant-appellant (nephew) and the plaintiff-respondent (aunt) have appeared before the Court with their respective counsel and it appeared that a comprehensive settlement could be arrived at between the parties so as to take care of all their disputes including the present one and the other pending cases. In view of the above, the parties were referred to the Mediation Centre and Mr. Manish Shishodia, one of the trained mediators, present in the Court was requested to act as Mediator. Mr. Shishodia has now placed before the Court a comprehensively drawn settlement between the parties in relation to all their cases including the present one. The terms of settlement as reduced in writing and signed by both the parties are taken on record and shall be construed as forming part of this order. It may be observed that the parties have arrived at settlement not only in relation to the subject matter of this appeal but also in relation to the subject matter of all their other pending cases and in fact, the settlement has been made so as to bring an end altogether to the misgivings between the parties; and the parties have shown their keenness and willingness to restore all their family ties, relations and goodwill qua each other.
(3.) THE efforts as made by the learned counsel for the parties and so also by the Mediator to bring the parties together do deserve due appreciation. As the settlement proposal has been worked out comprehensively to deal with all the disputes, this Court considers it proper to make the same a part of this order and to make a comprehensive order so that all the matters are adequately dealt with.;